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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4) in The Merchant Shipping (Examination For Skipper And Second Hand Of A Fishing Vessel) Rules, 1964

(4)In the case of a third or subsequent failure in the written or oral parts of the examination, or in both such parts, two months must elapse after the date of the last failure before the candidate can be re-examined.